AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

13. Authorities of Regional Centre.-

The following shall be the authorities of the Regional Centre, namely:-

(i) the Board of Governors;

(ii) the Programme Advisory Committee;

(iii) the Executive Committee;

(iv) the Finance Committee;

(v) the Board of Studies; and

(vi) such other authorities as may be declared by the Statutes to be the authorities of the Regional Centre.



Regional Centre for Biotechnology Act, 2016 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys